LAWS(KAR)-2019-7-555

MANAGER RELIANCE GENERAL INSURANCE CO. LTD. Vs. CHANNAVEEREGOWDA

Decided On July 25, 2019
Manager Reliance General Insurance Co. Ltd. Appellant
V/S
Channaveeregowda Respondents

JUDGEMENT

(1.) These appeals are directed against the judgment and award dated 16.11.2013 rendered by the MACT, Holenarasipur in MVC No.1931/2012. MFA No. 4589/2014 is filed by the appellant/insurance company on the question of contributory negligence and MFA No.4221/2014 is filed by the appellants/claimants seeking enhancement of compensation.

(2.) The factual matrix of the appeals is as under:

(3.) After service of notice, respondents entered appearance before the Tribunal. Respondent No.1 did not file any objections. Respondent No.2 filed objections, denying the petition averments and sought for dismissal of the petition.